18. Division of holding and distribution and assessment of rent.
(1)If any land, which has vested in the Committee under the provisions of this Act, is a portion of a holding, the Revenue Officer shall, on the application of the Committee or any person to whom such land has been granted, [or on his own motion] [Inserted by Bihar Act No. 14 of 1965.] divide the holding and distribute the rent payable in respect thereof in such manner as he deems fair and equitable [* * *] [Omitted by Bihar Act No. 14 of 1965.]:Provided that before making any order under this sub-section, the Revenue Officer shall hear the parties and make such inquiry as may be necessary.(2)If such land is a proprietor's private land as defined in Section 120 of the Bihar Tenancy Act, 1885 (VIII, 1885), or a landlord's privileged land as defined in Section 18 or the Chota Nagpur Tenancy Act, 1908 (Ben. Act IV of 1908), or bakasht land or gairmazura malik land or any other class of land for which rent has not been assessed, the Revenue Officer shall assess the rent thereof in the prescribed manner.Explanation. - For the purposes of this section-(a)"bakasht land" means any land, other than the proprietor's private land or landlord's privileged land, which is for the time being in the cultivating possession of a proprietor or tenure-holder;(b)"holding" means a parcel or parcels of land held by a raiyat and forming the subject of a separate tenancy.
